Section 15 in Rules of the High Court of Judicature for Rajasthan, 1952
15. Matters on which all Judges shall be consulted.
- On the following matters all the Judges of the Court shall be consulted, namely:-(a)proposals as to legislation or changes in the law;(b)proposals as to changes in or the issue of new Rules of Court;(c)proposals as to changes in or the issue of new rules for the guidance of subordinate courts;(d)appointment, promotion and seniority of judicial Officers:(e)withholding of promotion, supersession or reduction of judicial officers;(f)removal or dismissal of any judicial officer;(g)compulsory retirement of Judicial officer otherwise than by way of punishment;(h)important questions of policy or those affecting the powers and status of the Court laid before the Court by Chief Justice or any other Judge;(i)matters connected with the Supreme Court;(j)annual administration report;(k)matters upon which the Government desires the opinion of the Court, if such matter is considered fit to be laid before the Court by the Chief Justice; and(l)any matter which the Chief Justice or the Administrative Committee, as constituted under Ride 16, may consider fit to be laid before them for consideration.
